UDUMULA KRISHNA REDDY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This anticipatory bail application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioner apprehending his arrest for offences under Ss. 419, 420, 467, 468, 471 and 120-B IPC.

(3.) It is alleged that the informant while scrolling the mobile received a WhatsApp message from where she could learnt that if she trades in shares etc., the amount which she invests will get double and she can earn money. She expressed her willingness thus she was admitted in a WhatsApp group. She was provided an online account number and password. The Company which was handling this is Apollo Global Management INC. It is stated that the informant invested huge amount of Rs.98,60,000.00. Further, in the F.I.R., it has been mentioned that several other persons have also deposited huge amount. It is alleged that she received Rs.19.00 lacs, also and she was talking to one Arunima who was communicating on behalf of the said Company. She lastly alleged that she has been cheated by the said Company, as she did not get the returns and the balance amount has been misappropriated.